Obtain Birth Certificate: Andhra Pradesh

Eligibility

Any citizen or foreigner who is born in the State

Concerned Authority

The Local bodies - Municipalities in the Urban and Mandal Revenue Office in the Rural areas of the state

Procedure

Normally the dispensaries or hospitals where the birth takes place maintain a register and the same is sent to the local bodies at regular intervals. Once it reaches the Municipality or MRO, the concerned citizen has to approach the authority and apply for the certificate on any working day.

Necessary Documents/Papers

If the birth takes place at a dispensary/hospital, the register record is enough. If the birth takes place at a house, the citizen has to approach the local body and inform in writing. Then it will be verified & the certificate will be issued. The application is to be made in the prescribed format of Form 2.

Fee

The service charges vary from local body to local body.

Forms

The concerned local body will give the form free of cost in most of the places.